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[Cites 0, Cited by 0] [Section 162(2)] [Section 162] [Entire Act]

State of Tamilnadu - Subsection

Section 162(2)(a) in Tamil Nadu State Housing Board Act, 1961

(a)anything done or any action taken including any appointment or delegation made, notification, order, instruction or direction issued, rule, regulation or scheme framed, certificate, permit or licence granted or registration effected, under the said Act, shall be deemed to have been done or taken under the corresponding provision of this Act and shall continue in force accordingly, unless and until superseded by anything done or any action taken under this Act; and